Section 21 in U.P. Consolidation of Holdings Rules, 1954
21.
Sections 8, 54(2)(d). - After the test and verification of the annual register as prescribed in Rules [19, 20 and 20-A] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.], a field-to-field partal of all the plots shall be carried out by the Consolidator in association with the Consolidation Committee and as many tenure-holders of the village as he can collect and the result shall be noted by him in khasra [* * *] [The word 'Partal' deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] chakbandi in C.H. Form 2-A. The mistakes and disputes discovered during the partal shall also simultaneously be noted in the appropriate columns of the list of mistakes and disputes in land records in C.H. Form 4.
